CHANDRASINHJI KANAKSINHJI RAULJI Vs. RAJENDRASINH BALVANTSINH PARMAR

JUDGEMENT

(1.) Rule. Learned advocate Mr. Vijal P. Desai waives service of notice of rule on behalf of the respondent No.1.

(2.) To decide the present application, learned advocate for the appellant has submitted that respondent nos.2 to 10 are formal parties and no prayers are sought against them.

(3.) By preferring this application, it is requested that the applicant-original respondent no.2 may be permitted to place his written statement on record and the same may be taken on record to the file of Election Petition No.10 of 2018.